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Judgment
The present Contempt Case is filed under Sections 10 and 12 of the Contempt of Courts Act, 1971, seeking to punish the respondents for violating the Order dated 19.04.2021 passed by a learned Coordinate Bench of this Court in W.P.No.8399 of 2021.
The petitioner filed the aforesaid Writ Petition assailing the action of 2nd respondent in not considering the representation made by him on 16.7.2020 through proper channel as illegal and arbitrary, and consequently direct the respondents to teat him as on duty for the period from 11.06.2009 to 20.03.2014 and release consequential service benefits. A Coordinate Bench of this Court, vide the Order dated 19.04.2021 passed in W.P.No.8399 of 2021, directed 2nd respondent herein to dispose of the representation dated 16.07.2020 made by the petitioner, strictly in accordance with law.
Learned counsel on behalf of the respondents submitted that 2nd respondent, vide Proceedings No.11891/V1/SKLM/1999, dated 15.07.2021, passed orders, disposing of the representation made by the petitioner herein, with an observation to the extent that the suspension period of the petitioner herein is justified and the suspension period shall be treated as ‘not on duty’. Therefore, as the respondents have complied with the Order dated 19.04.2021 passed by the learned Coordinate Bench of this Court in W.P.No.8399 of 2021, the present Contempt Case is closed.
As a sequel, interlocutory applications, if any pending, shall stand closed.